LAWS(MPH)-2012-11-136

GYANENDRA PANDEY Vs. STATE OF M P

Decided On November 06, 2012
Gyanendra Pandey Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) HEARD .

(2.) SOLITARY issue raised vide this writ petition by petitioners who are engaged in election duties during Assembly and Parliament Elections as to whether they are entitled for consideration for absorption/appointment in the State Government Service at par with surplus employees.

(3.) THE State Government way back in the year 1972 vide circular No.206/ 39/1(3) /12 dated 14.4.1972 evolved a policy of giving preference in government employment to various class of person which included surplus employees also. The circular stipulates: ...[VERNACULAR TEXT OMMITED]...